NEWS ITEM "POWER CRISIS PARALYSES AIIMS" Vs. DELHI GOVERNMENT
LAWS(SC)-1999-2-143
SUPREME COURT OF INDIA
Decided on February 08,1999

PRESIDENT OF INDIA Appellant
VERSUS
NEWS ITEM "POWER CRISIS PARALYSES AIIMS" Respondents

JUDGEMENT

- (1.) DELHI government is to file an affidavit within two weeks satisfactorily explaining the steps taken by them.
(2.) LIST the matter after two weeks.;


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